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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1) in State Bank of India General Regulations, 1955

(1)Without prejudice to the provisions of Regulations 14, every transfer of the shares of the State Bank shall be in writing in the following form or in any usual or common form which the State Bank shall approve:I/We.....................................of ........................................in consideration of the sum of rupees ...................... paid to me/us by ..............................of ............................ [hereinafter called "transferee(s)"] do hereby transfer to the transferee(s)..................... share/shares of the State Bank of India numbered ......................and [registered in the register] [Substituted 'registered in the Branch Register at' by Resn C.B.S.B.I. , dated 29-11-1994 (w.e.f. 15-10-1993).].............................. to hold unto the transferee(s), his/their executors administrators and assigns, subject to the several conditions contained in the State Bank of India Act, 1955 and the rules and regulations made thereunder, and I/we, the transferee(s), do hereby agree to take the said share/shares subject to the conditions aforesaid and I/we, the transferee(s) request that I/we be [registered in respect of the said share or shares in the register] [Substituted by Resn C.B.S.B.I. , dated 29-11-1994 (w.e.f. 15-10-1993).].
Transferor .. .. .. .. .. .. .. .. Name....................................................
  Address.................................................
  Name......................................................
Witness .. .. .. .. .. .. .. .. Address.................................................
  Occupation............................................
Transferee .. .. .. .. .. .. .. .. Name.....................................................
  Address.................................................
Witness .. .. .. .. .. .. .. .. Name....................................................
  Address.................................................
  Occupation............................................